KARNATAKA STATE ASSOCIATION OF THE MANAGEMENT OF NURSING AND ALLIED HEALTH SCIENCE Vs. STATE OF KERALA

JUDGEMENT

(1.) The Karnataka State Association of the Management of Nursing and Allied Health Science Institution is the petitioner. The petitioner states that several students, who completed B.Sc Nursing from the Nursing Colleges of Karnataka, are not being allowed to register as Nurses in the State of Kerala for the reason that Indian Nursing Council has not given recognition to the Institutions conducting B.Sc Nursing Courses in Karnataka, who are members of the petitioner-Association.

(2.) The petitioner states that the Indian Nursing Council cannot insist that the Institutions are recognised by them. The Institutions are registered and recognised by the Karnataka State Nursing Council. Any Degree of Nursing granted by any College in the Country affiliated to respective State Nursing Council should be recognised.

(3.) The Apex Court has held in Private Nursing Schools and Colleges Management Association v. The Indian Nursing Council and others [Civil Appeal Nos.12759 12761 of 2017] that it is the State Government which has power to grant recognition. The Indian Nursing Council has no authority to grant recognition.